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[Cites 0, Cited by 0] [Section 235(5)] [Section 235] [Entire Act]

Union of India - Subsection

Section 235(5)(a) in The Companies Act, 2013

(a)in sub-section (1), for the words “the shares whose transfer is involved other than shares already held at the date of the offer by, or by a nominee of, the transferee company or its subsidiaries,”, the words “the shares affected” shall be substituted; and